Sanjya Devi vs State of Haryana and Others

M.M. Kumar, J.—The prayer of the petitioner is for quashing order dated 22.12.2005 (P-7), passed by respondent No. 4 rejecting the claim of the petitioner for her regularisation w.e.f. 30.12.1998. A further prayer for issuance of directions to the respondents to regularise the services of the petitioner with all consequential benefits has also been made. According to the impugned order dated 22.12.2005, the name of the petitioner for regularisation could not be considered as she was down below in the seniority list of Part-time Class IV employees. However, in view of the authoritative pronouncement of the Constitution Bench judgment of the Hon''ble Supreme Court in the case of Secretary, State of Karnataka and Others Vs. Umadevi and Others, the claim of the petitioner cannot be considered for regularisation. On the basis of the aforementioned judgment we have already expressed our view in case titled as Rajinder Kumar v. State of Haryana and Ors. C.W.P. No. 7563 of 2005, decided on 25.4.2005). Therefore, there is no merit in this petition and the same is dismissed.